SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences  ||  Jharkhand High Court Directs Circle Officers to Digitally Verify Land Records and Remove Mismatches  ||  MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum  ||  Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations    

NGT: No Need to Impose Environmental Compensation on KPCL at Yelahanka - (30 Jun 2021)

ENVIRONMENT

National Green Tribunal has said that no violations have been committed by the Karnataka Power Corporation Ltd. (KPCL) at the gas-based power plant at Yelahanka and there was no need to impose environmental compensation or remedial measures

Tags : NATIONAL GREEN TRIBUNAL   ENVIRONMENTAL COMPENSATION ON KPCL AT YELAHANKA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved